Section 1 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
1. Short title, extent and commencement.
(1)This Regulation may be called the Orissa (Scheduled Areas) Debt Relief Regulation, 1967.(2)It extends to all the Scheduled Areas of the State of Orissa.(3)This section shall come into force at once and the remaining provisions of this Regulation shall come into force on such [date] [The remaining provisions of the Regulation were endorsed from the 15th November, 1969, vide Notification No. 20868-Law-2/69, dated the 31st October, 1969, Published in the O.G.E.No. 1600, dated 1.11.1969.] as the State Government may by notification appoint in that behalf.
